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Judgment
Mr. Rongon Mukhopadhyay, J. - Heard Mr. Sumeet Gadodia, learned counsel appearing for the petitioners and learned J.C. to A.A.G.
The petitioners, in this application, have prayed for a direction upon the respondent nos. 1, 2 to forthwith grant approval of the pay scale of the petitioners in the grade of Lecturer being pay scale of Rs. 8000-13500/- pursuant to the 5th Pay Commission Committee report w.e.f. 01.01.1996 since the service of the petitioners has been absorbed pursuant to the direction of the Hon''ble Supreme Court. A further prayer has been made upon revision as per the report of the 5th pay revision committee to consequently revise the pay scale of the petitioners in the 6th revised UGC pay scale w.e.f. the date the persons similarly situated to the petitioners have already been granted such benefit and the other prayer which has been made by the petitioners for making payment of arrears of salary of the petitioner according to the revised pay scale.
The learned counsel for the petitioners has submitted that suffice it would be if the petitioners represent the respondents-authorities with respect to their grievance, he may take an appropriate decision by passing an order in accordance with law. Learned counsel further submits that in similar circumstances in the case of Dr. Shukhi Uraon and Others in W.P.(S) No. 753 of 2014 necessary order has been passed by the State Government and the benefits accruing out of revision of pay scale has been made available to them.
Learned J.C. to A.A.G. does not object to the prayer of the petitioner for disposal of their representation.
In view of the stand which has been taken by the learned counsels for the parties, the petitioners are directed to approach the respondent No. 2, Director, Higher Education, Human Resources Development Department, Government of Jharkhand, who shall treat this writ petition as a representation and take a decision on the same within a period of twelve weeks from the date of receipt/production of a copy of this order.
The concerned respondent if he comes to a conclusion that the petitioners are entitled to the benefits of 5th and 6th Pay Revision Commission the consequential benefits shall be released in favour of the petitioners within a period of eight weeks from the date of such decision. If the respondents come to a conclusion that the petitioners are not entitled such decision shall also be communicated to the petitioners within the aforesaid period.
These writs petitions stand disposed of.